M DINESAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE State Bank of India and the candidate for the post of Law Officer in Senior Management Grade, Scale IV in the State Bank of India have preferred W. A. Nos. 4289 and 4697 of 1999 respectively, challenging the order dated 23-6-1998 passed in M. Dinesan v State Bank of India, bhubaneswar, Orissa ,on the file of learned Single Judge of this Court. Thus, both the writ petitioner and respondent in the writ petition are before us.

(2.) IN view of the fact that these two writ appeals are directed against the one and the same order, we proceed to dispose of both the writ appeals by common order.

(3.) FOR the purpose of convenience and better understanding, the parties are hereinafter referred to as the petitioner and respondent-Bank as arrayed in the writ petition.